BIR VIJAI SINGH Vs. RAMA SHANKAR SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is plaintiff in Title Suit No. 522 of 2002, which was filed by him for declaration that the sale deed dated 22.6.2002 was forged, fabricated and not enforceable and also for restraining the defendants from transferring the properties mentioned in Schedule-KHA of the suit and for other ancillary reliefs.

(3.) The petitioner is aggrieved by order dated 2.12.2004 passed in the aforesaid suit, by which the learned Subordinate Judge-l, Arrah allowed the petition of the intervenor filed under Order I Rule 10 (2) read with Section 151 of the Code of Civil Procedure (hereinafter referred to as 'the Code' for the sake of brevity) and added opposite party No. 1 as intervenor-defendant.